Punjab-Haryana High Court
Raj Kumar Matta vs State Of Haryana And Ars on 15 December, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.115
CWP No.25938 of 2015
Date of decision: 15.12.2015
Raj Kumar Matta ....Petitioner
versus
State of Haryana and another ....Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
Present: Mr. Naveen Sheokand, Advocate
for the petitioner.
* * *
DEEPAK SIBAL, J. (Oral)
Learned counsel for the petitioner submits that at this stage, he would be satisfied if the present writ petition is disposed of with a direction to respondent No.2 to take a decision on the representation dated 28.04.2015 (Annexure-6), submitted by the petitioner.
I find the prayer made by learned counsel for the petitioner to be reasonable.
Accordingly, at this stage, without commenting on the merits of the case, the writ petition is disposed of with a direction to respondent No.2 to take a decision on the representation dated 28.04.2015 (Annexure-6), submitted by the petitioner, by passing a speaking order and after affording opportunity of hearing to the petitioner, preferably within four months from the date of receipt of a certified copy of this order.
JYOTI SHARMA 2015.12.15 14:16 I attest to the accuracy and authenticity of this document Chandigarh CWP No.25938 of 2015 -2-
Needless to add that the decision so taken be communicated to the petitioner and if the decision is not to the satisfaction of the petitioner, he would be at liberty to challenge the same, in accordance with law.
(DEEPAK SIBAL) JUDGE December 15, 2015 Jyoti 1 JYOTI SHARMA 2015.12.15 14:16 I attest to the accuracy and authenticity of this document Chandigarh